SOUNDARRAJAN Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Writ Petition is filed by the petitioner seeking for a direction to grant permission to conduct jellikattu on 22.04.2012 in Mittur Village, Vellore District based on his representation dated 26.3.2012. The petitioner claims to be the President of Mittur Village. In his representation dated 26.3.2012 given to the District Collector, the petitioner wanted to conduct festival in Amman Temple and also to conduct Jellikattu during the period from 6 to 8 of May 2012. As part of the festival, they want to have Jellikattu on any one of the days. According to the petitioner, as per the orders passed by the State Government, in terms of the Tamil Nadu Act in Vaniyambadi Taluk in respect of Mittur Village, the place where Jellikattu can be celebrated is set out in Thirupathur -Alangayam Main Road. In support of his contention, the petitioner produced a copy of the order passed by the Supreme Court dated 24.1.2011 in W.P. (Civil) No. 14 of 2011 in Tamilar Veera Vilyattu J.P.K.K.N TR.SEC vs. State of Tamil Nadu and another and the subsequent order dated 1.2.2011 passed by the Supreme Court in Animal Welfare Board of India vs. A. Nagaraja and others reported in, 2012 AIR SCW 1077, wherein in paragraph No. 2, it has been directed as follows:

(2.) IN the counter affidavit filed by the respondents, in paragraph No. 9 it was observed as follows: